TRISHA SINGH Vs. ANURAG KUMAR

JUDGEMENT

(1.) The instant transfer petition came to be preferred by the petitioner-wife seeking transfer of the petition filed by the respondent-husband under Sec. 9 of the Hindu Marriage Act, 1955 being Matrimonial Case No. 2172/2022 titled as 'Anurag Kumar S/o Ravindra Nath Sharma Vs. Trisha Singh', pending before the Court of 7-Principal Judge, Family Court, Varanasi, U.P. to the Family Court at Pune, Maharashtra.

(2.) The transfer petition was dismissed for want of prosecution on 26/7/2023. Subsequently, vide order dtd. 21/8/2023, the transfer petition was restored to its original number and on the request of learned counsel for the parties, the matter was forwarded to the Supreme Court Mediation Centre for exploring the possibility of an amicable settlement between the parties.

(3.) It is thus manifest that there was a clear undertaking by the parties before the Mediator that they shall part ways peacefully.